RAJ DEORI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Sharmah, learned counsel for the petitioner. Also heard Mr. RR Kaushik, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Sri Raj Deori, in connection with Dispur Police Station Case No. 182/2022 registered under Sec. 20(A) of the NDPS Act.

(3.) The learned Additional Public Prosecutor has submitted that in the instant case, charge-sheet vide CS No. 58/2022, dtd. 26/2/2022 has been laid. The case was registered under Sec. 20(A) of the NDPS Act for possessing 410 grams of ganja by the petitioner. He has been in custody for 40 days, as on date, w.e.f. 22/1/2022.